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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(1) in The Orissa Panchayat Samiti Election Rules, 1991

(1)[ If there is only one duly nominated candidate for the office of the Chairman, there shall be no voting and the candidate be declared to have been elected as the Chairman;] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.]